Section 31(8) in Tamil Nadu National Law School Act, 2012
(8)The Finance Committee shall -(a)meet at least once in three months to examine the accounts and to scrutinise proposals for expenditure;(b)review the financial position of the School from time to time;(c)make recommendation to the Executive Council on every proposal involving investment or expenditure for which no provision has been made in the annual financial estimates or which involves expenditure in excess of the amount provided for in the annual financial estimates;(d)prescribe the methods and procedure and forms for maintaining the accounts of the School;(e)make recommendation to the Executive Council on all matters relating to the finances of the School; and(f)perform such other functions as may be prescribed by the regulations.
